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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(d) in Gujarat State Higher Education Council Act, 2016

(d)has been convicted by a court of law for any offence involving moral turpitude, which in the opinion of the State Government renders him unfit to be a member of the Council;